Tukaram Baburao Shinde vs Rajas Shriram Bodas And Anr
2023 Latest Caselaw 3776 Bom

2023:BHC-AS:11463
                                                                             17-revn403-2018.doc


                    AGK
                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               CRIMINAL APPELLATE JURISDICTION

                         CRIMINAL REVISION APPLICATION NO.403 OF 2018
                                            WITH
                             CRIMINAL APPLICATION NO.385 OF 2018


                    Tukaram Baburao Shinde                        ... Applicant
                                V/s.
                    Rajas Shriram Bodas & Anr.                    ... Respondents


                    Mr. Kayval P. Shah for the applicant.
                    Mr. Rahul Shivaji Kadam for respondent no.1.
                    Mr. A.R. Patil, APP for respondent no.2/State.



                                                 CORAM : AMIT BORKAR, J.

                                                 DATED      : APRIL 17, 2023
                    P.C.:

1. The criminal revision application arises out of conviction and sentence imposed by the Judicial Magistrate First Class, Court No.31, Pune in Criminal Case No.10717 of 2011 by order dated 19th April 2014 confirmed by the Additional Sessions Judge, Pune in Criminal Appeal No.380 of 2014 by order dated 4th June 2018.

2. During pendency of the present proceedings, parties to the criminal revision application have amicably resolved their disputes. The applicant and respondent no.1 have filed their respective affidavits stating the terms of settlement. The affidavits are taken on record and marked 'X' and 'Y' for identification.

17-revn403-2018.doc

3. The impugned judgment and order dated 19th April 2014 passed by the Judicial Magistrate First Class, Court No.31, Pune in Criminal Case No.10717 of 2011 confirmed by the Additional Sessions Judge, Pune in Criminal Appeal No.380 of 2014 by order dated 4th June 2018 are quashed and set aside.

4. The amount deposited by the applicant in this Court and before the Sessions Court are permitted to be withdrawn by the complainant/respondent no.1.

5. The criminal revision application and criminal application are both disposed of in above terms. No costs.

(AMIT BORKAR, J.)